Section 274(5) in Chennai City Municipal Corporation Act, 1919
(5)If the owner undertakes to execute forthwith the works necessary to render the building fit for human habitation and the commissioner considers that it can be so made fit, the commissioner may postpone the execution of the decision of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] for such time not exceeding six months, as he thinks sufficient for the purpose of giving the owner an opportunity of executing the necessary works.
